NATIONAL INSURANCE CO LTD Vs. GAGAN SINGH

JUDGEMENT

(1.) Fight in the appeal is inter se the appellant and respondent no.2 the insurer and the insured respectively.

(2.) Appellant is aggrieved by order dated 16.9.2004, 1.10.2004 and 6.10.2004 passed by the learned Judge MACT effect whereof is that the appellant has been denied recovery rights against the owner.

(3.) I note that the last order challenged i.e. order dated 6.10.2004 is the award.